Section 7 in Tamil Nadu Private Clinical Establishments (Regulation) Act, 1997
7. Appeals.
- Any private clinical establishment aggrieved by an order of the competent authority rejecting an application for registration under sub-section (2) of section 4 or an order of suspension or cancellation of registration under sub-section (2) of section 5 or by any direction of the competent authority under section 6 may, within thirty days from the date of receipt of the order, prefer an appeal to such authority and in such manner as may be prescribed.
